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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(6)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)If the amount of provisional pension disbursed to an employee of the Commission under sub-regulation (4) is, on its final assessment, found to be in excess of the final pension assessed by the Director (Administration), it shall be open to the Director (Administration), it shall be open to the Director (Administration) to adjust the excess amount of pension out of the gratuity withheld under sub-clause (ii) of clause (a) of sub-regulation (4) or recover the excess amount or pension in instalments by making short payments of the pension payable in future.